MOHAMMAD REYAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A Crime in F.I.R No.148 of 2020 has been registered in Nagaram Police Station, Guntur District against the petitioners under Sections 188, 272, 273 102(b) and 420 IPC.

(2.) The cases are being booked against persons, who are found to be either storing or transporting tobacco and tobacco products in the State of Andhra Pradesh. Persons, who are facing such cases, have been approaching this Court for relief.

(3.) In Crl.P.No.5421 of 2019 and batch dated 18.12.2019, a learned Single Judge of this Court had held that tobacco does not fall within the definitions of "food" and as such, registration of Crime under the Food Safety and Standards Act, 2006 is not permissible.